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Manik Choudhury Vs Commissioner Of Central Excise Custom & Service Tax, Shillong & Ors

Case No: Central Excise Ap No. 18 Of 2018

Date of Decision: April 30, 2019

Acts Referred: Central Excise Act, 1944 — Section 14, 35G, 65(72)(n)#Finance Act, 1994 — Section 73(1), 75, 76, 77, 78

Hon'ble Judges: Mohammad Yaqoob Mir, CJ; H.S. Thangkhiew, J

Bench: Division Bench

Advocate: R Jha, N Mozika

Final Decision: Disposed Off

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